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Union of India - Section

Section 11 in The Salaries And Allowances Of Minister Act, 1952

11. [ Power to make rules. [ Substituted by Act 37 of 1977, s 2, for s. 11.]

(1)The Central Government may make rules to carry out the purposes of this Act.
(2)Every rule made under this Act after the commencement of the Salaries and Allowances of Ministers (Amendment) Act, 1977 (37 of 1977) shall be laid before each House of Parliament and no such rule shall come into force until it has been approved, whether with or without modifications, by each House of Parliament and published by the Central Government in the Official Gazette.]
Additional Information6
For ministers (Allowances, Medical Treatment and other Preivileges) Rules, 1957, - See S.R.O., 1154 published in Gazette of India, 1957, Pt. II, Section 3, Ext., p. 694; (Amended by G.S.Rs. 592 of 1959; 1367 of 1960; 1085 of 1961; 775 of 1972; 431 of 1963; 885 of 1963; 39, 847, 1001 and 1601 of 1964, 1395 of 1965; 460 , 752, 1225 and 1912 of 1966, 576 of 1967; 894 of 1968); for Ministers' Residences Rules, 1962 see Gazette of India, 1962, Pt. II, Section 3(i), p. 567 (Amended by G.S.Rs. 1345 of 1964; 1446 of 1965; 314 of 1966; 2017 of 1966; 1801 of 1967).